O R D E R
i. Writ petition is allowed in part;
ii. NLSIU is directed to implement directions issued by Hon'ble Supreme Court in NALSA's case by formulating reservation along with measures for providing financial aid to TGs in education before commencement of admission process for next academic year;
iii. Until then to provide reservation of 0.5% (half the percentage of reservation provided for TGs in employment under State) as interim reservation with fee waiver and for which NLSIU may apply to State/Central Government for appropriate grant.
iv. To admit petitioner under interim reservation for TGs, if there is no other TG candidate who seeks or is admitted to III year LL.B. Course for current academic year.
v. In view of fact that interim reservation is necessitated due to failure to carry out directions issued by Hon'ble Supreme Court in NALSA's case, admission of TG candidates to III year LL.B. Course in NLSIU in pursuance of this order shall not be treated
- 57 -
as excess, even if they are in addition to admissions under current admission process, as same will be in force only for current academic year.
vi. It would also be appropriate to direct State to take note of claims for reservation for TGs in education also and formulate reservation and fee reimbursement policy as contained in para-135.3 in NALSA's case (supra). Appreciation for assistance rendered by Mr. S.R.Naveen Kumar - Research Assistant, is placed on record.
Sd/-
(RAVI V HOSMANI)
JUDGE
Grd/-